The Superintendent Of Post Offices vs J.Manimegalai
2025 Latest Caselaw 7642 Mad

Madras High Court

The Superintendent Of Post Offices vs J.Manimegalai on 8 October, 2025

Author: M.S.Ramesh

Bench: M.S. Ramesh

                                                                                               W.A.No.378 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 08.10.2025

                                                        CORAM :

                                  THE HONOURABLE MR. JUSTICE M.S. RAMESH
                                                  AND
                                  THE HONOURABLE MR. JUSTICE R.SAKTHIVEL


                                               W.A.No.378 of 2025
                                             and CMP.No.3044 of 2025


                    1.The Superintendent of Post Offices,
                    Ramanathapuram Division,
                    Ramanathapuram-623 501

                    2.The Assistant Superintendent of Post Offices,
                    Paramakudi Sub-Division,
                    Paramakudi-623 707                                                 ... Appellants
                                                       Vs.

                    1.J.Manimegalai

                    2.The Central Government Industrial
                    Tribunal Cum Labour Court,
                    Chennai
                                                                                             ... Respondents


                    PRAYER: Appeal is filed under Clause 15 of the Letters Patent, praying to

                    set aside the impugned order dated 13.07.2021 passed in W.P.No.8780 of

                    2015.


                    Page 1 of 4




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 13/10/2025 02:49:59 pm )
                                                                                             W.A.No.378 of 2025

                                    For Appellant                  : Mr.ARL.Sundaresan
                                                                    Additional Solicitor General
                                                                    assisted by Mr.A.R.Sakthivel

                                    For Respondents                : Ms.O.A.V.Srimathi for R1

                                                    JUDGMENT

(Judgment of this Court was delivered by M.S.RAMESH.J)

The learned counsel for the appellant seeks permission of this Court

to withdraw this appeal and has also made an endorsement to that effect in

the Court bundle.

2. In view of the submission and endorsement made by the learned

counsel for the appellant, this Writ Appeal stands dismissed as withdrawn.

No Costs. Consequently, connected miscellaneous petition is closed.

                                                                             [M.S.R., J]        [R.S.V.,J]
                                                                                         08.10.2025


                    Index: Yes/No

Speaking/Non-speaking order Neutral Citation: Yes/No Anu

https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/10/2025 02:49:59 pm )

To

The Central Government Industrial Tribunal Cum Labour Court, Chennai

M.S.RAMESH, J.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/10/2025 02:49:59 pm )

and R.SAKTHIVEL, J.

Anu

08.10.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/10/2025 02:49:59 pm )